Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 15 in State Land Acquisition Act, 1990 (1934 A.D.) 15. Matters to be considered and neglected. - In determining the amount of compensation, the Collector shall be guided by the provisions contained in sections 23 and 24. Taking possession
